Sanjay Harkauli, J. - (1.) Heard learned counsel for the appellant, learned AGA for the State and perused the record.
(2.) This Criminal Appeal has been filed by the appellant against the impugned order dated 29.08.2016 passed by learned Additional Sessions Judge, Court no.2, Sitapur in Bail No.1786 of 2016 arising out of Crime No.154 of 2016 under sections 342, 323, 376-D, 506 IPC and 3(2)(5) SC ST Act, P.S. Sandna, District Sitapur. Further, a prayer has been made to enlarge the appellant/applicant on bail in the said case crime.
(3.) According to FIR version, in the intervening night between 19/20-06-2016 at about 1.00 am, the victim had gone to ease herself, where she was forcibly taken away by three persons who put her in the toilet of Madhyamik Vidyalaya, Alipur and not allowing her to raise any alarm, by use of force raped her. She was recovered from the said toilet at 11.00 am.;